ASHOK KUNDER Vs. VASANTHA NAIKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for respondent No.3. Perused the records.

(2.) Though the matter is listed for admission, with the consent of the learned counsel for both the parties, the matter is taken up for final disposal.

(3.) This appeal is directed against the judgment and award rendered by the Court below in MVC No.1087/2011 dated 26.12.2012, whereby awarded compensation in a sum of Rs.6,30,000.00 with interest at the rate of 6%p.a. The compensation awarded by the Tribunal is inadequate and also on the lower side, hence, seeking enhancement of compensation the appellant/claimant, who is the petitioner before the Tribunal, has filed this appeal.